- (1.) LEARNED counsel for the petitioners states that the orders stand complied with, as no recovery has been effected in accordance with the directions issued by Division Bench of this Court on 7.4.2005 (CWP No.5742 of 2005). In view of the above, nothing survives for adjudication in these proceedings. Rule is discharged. February 28,2006 (M.M. KUMAR) Jiten JUDGE;